SWARN KAUR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) R.F.A. 712 of 1999 is directed against the judgment and order dated 25.8.1999 of the learned Additional District Judge in Suit No. 600/1996 whereby the Bank of India-plaintiff sought to recover a sum of Rs.1,66,844.81 from the appellants-defendants 1 and 2 on account of grant of loan of Rs. 2,00,000/- for purchase of a commercial vehicle.

(2.) The facts of the case, as have been noted by the learned Additional District Judge, are as follows :

(3.) On the basis of pleadings by the parties, the following issues were framed :